GANESH Vs. BOARD OF REVENUE, ALLAHABAD AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The present petition is directed against the order dated 9.11.2017 passed by the Board of Revenue whereby the matter has been remitted back to the Collector, Ghazipur to decide the objections of the respondent Nos.4 to 7 on the validity of the resolution dated 15.12.2008 approved on 13.2.2009.

(3.) It appears that respondent Nos.4 to 7 had filed objection on 30.3.2013 to the allotment order dated 13.2.2009 with the assertion therein that the land in question was not vacant and the trees planted by the respondent Nos.4 to 7 were standing therein at the time of allotment. The Collector, Ghazipur vide order dated 4.9.2014 has rejected the said application with the finding that the Revenue Authorities had submitted a report that certain villagers had encroached upon the said land by planting trees.